Iqbal Singh vs State Of Punjab And Anr
2024 Latest Caselaw 7300 P&H

Punjab-Haryana High Court

Iqbal Singh vs State Of Punjab And Anr on 5 April, 2024

                                      Neutral Citation No:=2024:PHHC:046578



                                            2024:PHHC:046578
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
220-2
                                                      CWP-25384-2013 (O&M)
                                                      Date of decision: 05.04.2024

Dr. Iqbal Singh
                                                                        ....Petitioner
                                Versus

The State of Punjab and Another
                                                                      ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                *****
Present : Mr. Anupam Bhardwaj, Advocate for the petitioner

       Mr. Charanpreet Singh, AAG Punjab
                               *****
AMAN CHAUDHARY. J. (ORAL)

1. The present Civil Writ Petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of mandamus

thereby directing the respondents to regularise the services of the petitioner after

one year of service.

2. Learned counsel submits that the petitioner was appointed on short-

term basis as a doctor on 29.01.1993 and continued as such, whereafter, his

services were regularised vide order dated 27.10.1995. He relies on the judgments

passed by this Court in Jagmohan Singh and Another vs. State of Punjab in

CWP-942-1988, decided on 31.10.2008, Annexure P-12, followed in Dr. Rachan

Lal Singla and Others vs. State of Punjab and Another in CWP-3952-2011,

decided on 04.03.2013, Annexure P-13, to contend that his service should have

been regularised after rendering 1 year of service. He thus, at this stage, on

instructions, submits that the petitioner would be satisfied, in case, a direction is

given to the respondents to decide and consider the claim of the petitioner, in

terms of the aforesaid judgments in a time bound manner by granting him an

1 of 2

Neutral Citation No:=2024:PHHC:046578

CWP-25384-2013 (O&M) -2-

opportunity of hearing.

3. Learned State counsel has no objection to the limited prayer made.

4. In view of the aforesaid and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to respondents to

consider and decide the claim of the petitioner taking note of the judgments

referred to above as also the pleas raised within a period of 6 months and if found

entitled, necessary benefits be granted to the petitioner forthwith. However, in the

eventuality of the relief being denied, a speaking order be passed, after associating

him therewith.

                                                  (AMAN CHAUDHARY)
                                                        JUDGE
05.04.2024
M.Kamra

      Whether speaking/reasoned               :      Yes / No
      Whether reportable                      :      Yes / No




                                     2 of 2